Section 103 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
103. Suspension and removal of Members.-
(1)The Government may, during the course of an inquiry, suspend a Member of a Panchayat Samiti or Zila Parishad for any of the reasons for which he can be removed, and debar him from taking part in any act or proceedings of the said body during the inquiry.(2)The Government may by notification remove any Member who in the opinion of the Government, has been guilty of misconduct in the discharge of his duties:Provided that before the Government notifies the removal of a Member, the reasons for his proposed removal shall be communicated to him, and he shall be given an opportunity of tendering an explanation in writing.](3)A person who has been removed under sub-section (2) may be disqualified for re-election or cooption for such period not exceeding five years as the Government may fix.
